LAKHMI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned AG.A The applicant is said to have abetted the commission of suicide by his wife. The Post -mortem shows that even the cause of death could not be ascertained. There is no allegation of demand of dowry either in the F.I.R. let the applicant Lakhmi in case crime no. 1395 of 2000 u/s. 306 I.P.C. P.S. Kashipur, District Udhamsingh Nagar be released on bail on his furnishing a personal bond and two sureties in the like amount to the satisfaction of the Co J. M. concerned.